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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Jharkhand - Subsection

Section 134(ii) in The Jharkhand Agricultural Produce Markets Rules, 2000

(ii)Notwithstanding such repeal, anything done or any action taken in exercise of the powers conferred by or under the said rules shall be deemed to have been done or taken in exercise of the powers conferred by or under these rules as if these rules were in force on the day on which such thing or action was done or taken.